Section 3(3)(a) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986

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Union of India - Subsection

Section 3(3)(a) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986

(a)her husband having sufficient means, has failed or neglected to make or pay her within the iddat period a reasonable and fair provision and maintenance for her and the children; or

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Union of India - Subsection

Section 3(3)(a) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986